Section 90A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
90A. [ [Added by Notification No 2221-R/I-A-1042-1955, dated 10.01.1956.]
After the objections, if any, filed under Section 86 have been decided and the enquiry- under Section 90 has been completed the Rehabilitation Grants Officer shall cause a statement to be prepared in R.G. Form 17 or in the case of a waqf, trust or endowment belonging to class (a) of Section 76 in R.G. Form 18, or in the case of a waqf, trust or endowment belonging to class (b) of Section 76 in R.G. Form 19, or in the case of a waqf, trust or endowment belonging to class (c) of Section 76 in R.G. Form 20. The Rehabilitation Grants Officer shall also determine the amount payable as rehabilitation grant and note the amount in words and figures in his own handwriting and affix his full signature and seal along with date.
